Babu vs Bhandari Swagat Ranveerchand
2024 Latest Caselaw 4867 Ker

Kerala High Court

Babu vs Bhandari Swagat Ranveerchand on 8 February, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
  THURSDAY, THE 8TH DAY OF FEBRUARY 2024 / 19TH MAGHA, 1945
                 CON.CASE(C) NO. 1765 OF 2023
AGAINST THE ORDER/JUDGMENT WP(C) 10243/2023 OF HIGH COURT OF
                            KERALA
PETITIONER/PETITIONER:

          BABU
          AGED 53 YEARS
          MANAGING DIRECTOR, TBML (P) LTD.,
          NO. 50/ 964, MANIMALA ROAD,
          EDAPPALLY.P.O., COCHIN, PIN - 682024
          BY ADVS.
          P.SHANES METHAR
          N.KRISHNA PRASAD

RESPONDENT/RESPONDENTS 1 & 2:

    1     BHANDARI SWAGAT RANVEERCHAND
          AGE AND FATHER NAME NOT KNOWN TO THE
          PETITIONER, PRESENTLY WORKING AS THE
          MANAGING DIRECTOR, KERALA WATER AUTHORITY,
          JALABHAVAN, VELLAYAMBALAM,
          THIRUVANANTHAPURAM, PIN - 695033
    2     SUDEEP
          AGE AND FATHER NAME NOT KNOWN TO THE
          PETITIONER, PRESENTLY WORKING AS THE
          SUPERINTENDING ENGINEER, O/O. THE
          SUPERINTENDING ENGINEER, KERALA WATER
          AUTHORITY, PH CIRCLE (KANNUR),
          KANNOOKARA.P.O., KANNUR., PIN - 670012
          BY ADV.
          SRI.GEORGIE JOHNY - SC



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.02.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case (C) No.1765 of 2023
                                  :2:




                               JUDGMENT

The time frame for the respondents to comply with the

directions in the judgment, on the basis of which this Contempt

Case has been filed, has been extended by this Court through a

separate order. Obviously, therefore, this Contempt Case cannot be

prosecuted now.

I, therefore, close this Contempt of Court case; however,

leaving liberty to the petitioner to seek a rehearing, after the

extended time frame expires.

Sd/-

DEVAN RAMACHANDRAN JUDGE anm

APPENDIX OF CON.CASE(C) 1765/2023

PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 4.04.2023 IN W.P.(C) NO.10243/2023